High Courts26 Apr 2022Dismissed
Subrata Kumar Samanta Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 04 CAL CK 0085
Electricity Act, 2003 — Section 164
COURT ARCHIVE
Calcutta High Court judgments
64,009 judgments · page 197 of 3,201
High Courts25 Apr 2022Dismissed
Gita Nayek Vs Durgapada Karmakar
Calcutta High Court · (2022) 04 CAL CK 0076
Code Of Civil Procedure, 1908 — Order 47 Rule 1
High Courts22 Apr 2022Disposed Of
ESAB India Limited Vs Electro Steel Castings Limited & Ors.
Calcutta High Court · (2022) 04 CAL CK 0084
Constitution Of India, 1950 — Article 32, 32(3), 226, 227, 323A, 323BWest Bengal Land Reforms Act, 1955 — Section 4CUrban Land (Ceiling And Regulation) Act, 1976 — Section 20
High Courts22 Apr 2022Dismissed
Arun Kumar Saha & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 04 CAL CK 0083
Motor Vehicle Act, 1988 — Section 71(3)(a), 86
High Courts22 Apr 2022Dismissed
Dr. Mahuya Ghosh Vs Union Of India& Ors.
Calcutta High Court · (2022) 04 CAL CK 0082
High Courts22 Apr 2022Disposed Of
Manjulika Goswami Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 04 CAL CK 0081
Constitution Of India, 1950 — Article 21
High Courts22 Apr 2022Disposed Of
Ideal Unique Realtors Private Limited & Anr. Vs Union Of India & Ors.
Calcutta High Court · (2022) 04 CAL CK 0080
High Courts22 Apr 2022Disposed Of
Ashim Bose Vs Sima Ghosh
Calcutta High Court · (2022) 04 CAL CK 0079
High Courts22 Apr 2022Allowed
Sima Ghosh Vs Ashim Bose & Anr.
Calcutta High Court · (2022) 04 CAL CK 0078
Code Of Criminal Procedure, 1973 — Section 125, 127Hindu Marriage Act, 1955 — Section 9, 12, 12(a), 13, 25, 25(1)Indian Penal Code, 1860 — Section 498A
High Courts22 Apr 2022Dismissed
Jagannath Kundu Vs State Of West Bengal.
Calcutta High Court · (2022) 04 CAL CK 0077
Evidence Act, 1872 — Section 32Indian Penal Code, 1860 — Section 34, 302, 307, 326, 498ACode Of Criminal Procedure, 1973 — Section 313, 428
High Courts22 Apr 2022Dismissed
Rupali Sen Vs State Of West Bengal & Ors
Calcutta High Court · (2022) 04 CAL CK 0075
Constitution Of India, 1950 — Article 309West Bengal Service Rule, Vol - I — Section 168BWest Bengal Services (Death-Cum-Retirement Benefit) Rules, 1971 — Rule 7(e), 97, 98, 100, 100(1)
High Courts22 Apr 2022
Ballyfabs International Limited Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 04 CAL CK 0074
Indian Stamp Act, 1899 — Article 18, 23West Bengal Stamp (Prevention of Undervaluation Instruments) Rules, 2001 — Rule 3, 3(1), 3(7), 3(8)Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(5), 9(1), 9(2)
High Courts21 Apr 2022Dismissed
Tania Mukherjee & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 04 CAL CK 0067
Constitution Of India, 1950 — Article 32Medical Council Of India, Post-Graduate Medical Education Regulations, 2000 — Regulation 9
High Courts21 Apr 2022Dismissed
M/S. Eastern Coal Fields Ltd & Ors. Vs Dukhni Bhuiya
Calcutta High Court · (2022) 04 CAL CK 0066
Constitution Of India, 1950 — Article 12
High Courts21 Apr 2022Disposed Of
Sk. Muktader Rahaman & Others Vs State Of West Bengal
Calcutta High Court · (2022) 04 CAL CK 0065
Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 325
High Courts21 Apr 2022Disposed Of
Usman Ghani Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 04 CAL CK 0064
West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3(1), 4(1), 4(1a), 7A, 7(2), 8B(1)Land Acquisition Act, 1894 — Section 9(3A), 9(3B)
High Courts21 Apr 2022Disposed Of
M/S. Kultali Food Marketing Pvt. Ltd. & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 04 CAL CK 0063
High Courts21 Apr 2022Allowed
M/S. Sonai Food Marketing Pvt. Ltd. & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 04 CAL CK 0061
High Courts21 Apr 2022Allowed
M/S. Kultali Food Marketing Pvt. Ltd. & Anr. Vs State Of West Bengal & Ors
Calcutta High Court · (2022) 04 CAL CK 0060
Constitution Of India, 1950 — Article 14, 19(1)(g)Essential Commodities Act, 1955 — Section 3
High Courts21 Apr 2022Allowed
Pralay Dasgupta @ Chhotku & Anr. Vs State Of West Bengal
Calcutta High Court · (2022) 04 CAL CK 0059
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 342, 376, 448, 506, 511Code Of Criminal Procedure, 1973 — Section 164, 212, 215, 313, 313(2), 464